CRLA/812/2024
2026 Latest Caselaw 351 UK

Uttarakhand High Court

CRLA/812/2024 on 22 January, 2026

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                               CRLA No.812 of 2024
                               Hon'ble Alok Mahra, J.

Mr. Shariq Khurshid, Advocate for the appellant.

Mr. B.N. Molakhi, Deputy Advocate General for the State of Uttarakhand.

2. The instant appeal is preferred against the judgment and order dated 29.11.2024 passed by learned F.T.C./Additional Sessions Judge/Special Judge (POCSO), Rudrapur, District Udham Singh Nagar in Special Sessions Trial No.612 of 2022, whereby the appellant has been convicted and sentenced for the offence punishable under Sections 354A & 506 I.P.C. and Section 9/10 of POCSO Act.

3. The appellant seeks bail during pendency of the appeal.

4. Heard learned counsel for the parties on the bail application and perused the record.

5. Learned counsel for the appellant would submit that appellant has already undergone for more than three and a half years in jail. This is more than half of the sentence imposed upon him and there is less chance of appeal being heard in near future.

6. The period of custody undergone by the appellant has been admitted by the learned State counsel.

7. Having considered, this Court is of the view that it is a case, in which the appellant be enlarged on bail.

8. The bail application (I.A. No.1 of 2024) is allowed.

9. Let the appellant be released on bail, during the pendency of the appeal on his executing a personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the court concerned.

(Alok Mahra, J.) Vacation Judge 22.01.2026 Arpan